SHANMUGA RAJ Vs. STATE

JUDGEMENT

(1.) Petitioners are arraigned as accused as Nos.1 and 2 in FIR No. 30/2024 registered by CCB Bengaluru City Police Station, Bengaluru City, for offences punishable under Sec. 406, 420, 465, 468, 471 read with Sec. 34 of IPC.

(2.) The learned Sessions Judge vide order dtd. 21/10/2024, in Crl.Misc.No.9274/2024 was pleased to enlarge the petitioners on anticipatory bail imposing conditions. Vide condition No.1, petitioners were directed to appear before the Investigating Officer within 15 days from the date of the order. Since, the petitioners did not appear within the stipulated time, they filed an application under Sec. 439(1)(b) of Cr.P.C., to relax condition No.1. The learned Sessions Judge has rejected the said application vide order dtd. 22/1/2025.

(3.) In view of the rejection of the application seeking relaxation of condition No.1, petitioners are apprehending arrest in the above case registered against them.